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[Cites 0, Cited by 0] [Section 5A(3)] [Section 5A] [Entire Act]

State of Assam - Subsection

Section 5A(3)(a) in The Assam Amusements and Betting Tax Act, 1939

(a)any proprietor in relation to any entertainment, other than cinematograph exhibition and cable service, has not obtained any prior permission from the taxing authority before holding any entertainment, or